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Delhi High Court judgments

1,36,357 judgments · page 3,904 of 6,818

High Courts20 Jan 2014Dismissed

Sushil Kumar Bagga Vs Dewan Chander Batra and Another

Delhi High Court · (2014) 3 AD 517 : (2014) 207 DLT 346

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2ASpecific Relief Act, 1963 - Section 16(c) 19(b)Transfer of Property Act, 1882 - Section 52 53A
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High Courts20 Jan 2014Dismissed

Nawab Singh Vs State of Delhi

Delhi High Court · (2014) 209 DLT 319 : (2014) 1 JCC 706

Criminal Procedure Code, 1973 (CrPC) - Section 161 313Penal Code, 1860 (IPC) - Section 177 182 463 464 465Prevention of Corruption Act, 1988 - Section 13 13(1)(d) 13(2) 7
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High Courts20 Jan 2014Partly Allowed

Municipal Corporation of Delhi Vs Laxmi Devi

Delhi High Court · (2014) 4 AD 600 : (2014) 208 DLT 44

Constitution of India, 1950 - Article 14 16 226 227Industrial Disputes Act, 1947 - Section 2(oo) 2(oo)(bb) 25(F) 25(G) 25(H)Uttar Pradesh Industrial Disputes Act, 1947 - Section 6P
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High Courts17 Jan 2014Dismissed

State Vs Nagender Shah

Delhi High Court · (2014) 2 AD 265

Criminal Procedure Code, 1973 (CrPC) - Section 164 378(1)Penal Code, 1860 (IPC) - Section 365 367 376 377 506
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High Courts17 Jan 2014Dismissed

Abbot India Ltd. Vs Rajinder Mohindra and Another

Delhi High Court · (2014) 4 AD 395 : (2014) 208 DLT 201 : (2014) 143 DRJ 261 : (2014) 140 DRJ 481

Civil Procedure Code, 1908 (CPC) - Order 10 Rule 10, Order 12 Rule 6, Order 15 Rule 15Evidence Act, 1872 - Section 91Transfer of Property Act, 1882 - Section 53A
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High Courts17 Jan 2014Dismissed

Satinder Mahendru Vs New Delhi Municipal Council

Delhi High Court · (2014) 01 DEL CK 0308

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 - Article 14Public Premises (Eviction of Unauthorised Occupants) Act, 1971 - Section 9
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High Courts17 Jan 2014Dismissed

Shri Ram Kishan Gupta Vs Union of India and Others

Delhi High Court · (2014) 141 DRJ 79

Banking Regulation Act, 1949 - Section 45 45(2) 45(5) 45(5)(g)Constitution of India, 1950 - Article 21 226Deposit Insurance and Credit Guarantee Corporation Act, 1961 - Section 15 16 16(1) 16(2) 16(3)
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High Courts17 Jan 2014Disposed Off

Sanjay Vs State

Delhi High Court · (2014) 01 DEL CK 0214

Arms Act, 1959 - Section 27 37 39Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 34 392 394 397 452
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High Courts17 Jan 2014Allowed

Surender Prashad Vs State

Delhi High Court · (2014) 6 AD 234 : (2014) 209 DLT 461 : (2014) 141 DRJ 317 : (2014) 1 JCC 569

Criminal Procedure Code, 1973 (CrPC) - Section 313 374Evidence Act, 1872 - Section 106 7Penal Code, 1860 (IPC) - Section 201 302 363 364
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